(1.) Heard Ms. N. Bordoloi, learned Counsel for the petitioner. Also heard Mr. M. Haloi, learned Special Public Prosecutor for the respondent No.1. None appears for the respondent No.2.
(2.) This petition, under Sec. 482 of the Criminal Procedure Code, 1973 read with Article 226 of the Constitution of India, is preferred by Dr. Raju Sakthivel, Commissioner (Appeals), Central GST and CE, Guwahati, for quashing the First Information Report No. RC0172022A0007, dtd. 28/9/2022, registered under Sec. 120B IPC read with Sec. 7 and 7 (A) of the Prevention of Corruption Act, 1988, registered by respondent CBI and its consequential proceedings, being instituted on the basis of a complaint lodged by one Chittaranjan Nath, on personal grudge and vengeance.
(3.) The background facts, leading to filing of the present petition, is briefly stated as under:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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